RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the private respondents, the peoner, invoking the fundamental right of life gu aranteed under Article 21 of the Constuon of India, has come up before this Court seeking protecon through the State.

(2.) Counsel for the peoner submits that he would be confining his prayer to the extent of protecon of life and liberty of the pe oner at this stage, reserving his right to take other legal remedies for remaining prayers including filing of fresh writ peon.

(3.) Noces served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of o?cial respondents nor the issuance of noces to the priva te respondents is required